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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(2) in Bengal Public Demands Recovery Act, 1913

(2)Where immovable property is sold in execution of a certificate, and such sale has become absolute, the purchaser's right, title and interest shall be deemed to have vested in him from the time when the property is sold, and not from the time when the sale becomes absolute.